Kerala High Court
Ramani Sreedharan vs The Chief Secretary To Government on 3 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) NO. 34428 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
WP(C) NO. 34428 OF 2024
PETITIONER:
RAMANI SREEDHARAN
AGED 65 YEARS
W/O PATHIYERI SREEDHARAN,
SREERAGAM, MANKAVU, KOZHIKODE, PIN - 673007
BY ADVS.
NIRMAL.S
VEENA HARI
MINTU JOSE
RESPONDENTS:
1 THE CHIEF SECRETARY TO GOVERNMENT
GOVERNMENT OF KERALA, SECRETARIATE,
TRIVANDRUM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
LAND REVENUE DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIATE, TRIVANDRUM, PIN - 695001
3 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION P.O.,
KOZHIKODE, PIN - 673020
WP(C) NO. 34428 OF 2024
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4 THE REVENUE DIVISIONAL OFFICER (RDO)
CIVIL STATION JUMA MASJID, SH29,
ERANHIPPALAM, KOZHIKODE, PIN - 673020
5 THE TAHSILDAR (LAND REVENUE),
CIVIL STATION, KOZHIKODE, PIN - 673020
6 THE VILLAGE OFFICER
VILLAGE OFFICE, NAGARAM VILLAGE,
KOZHIKODE, PIN - 673001
OTHER PRESENT:
B.S.SYAMANTHAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 34428 OF 2024
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JUDGMENT
The petitioner has approached this Court seeking for a direction
to the 4th respondent to consider and pass orders on Ext.P10
representation submitted by her, requesting to receive tax in respect
of her property covered by Ext.P1.
Having heard Sri. S. Nirmal, the learned counsel for the
petitioner as well as Sri. B.S. Syamanthak, the learned Government
Pleader, this writ petition is disposed of with a direction to the 4 th
respondent to consider and pass orders on Ext.P10 representation,
after hearing the petitioner as well as other affected parties, in
accordance with law, taking into account the contentions raised by
the petitioner in the writ petition, within a period of three months
from the date of receipt of a copy of this judgment. The petitioner
shall produce a copy of the writ petition before the 4th respondent.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE
AS
WP(C) NO. 34428 OF 2024
2024:KER:73258
APPENDIX OF WP(C) 34428/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEASE DEED
NO.8374/1988 DATED 05-09-1988 IN THE
NAME OF THE PETITIONER'S HUSBAND
EXHIBIT P2 TRUE COPY OF THE RELEASE DEED
NO.1243/1996 DATED 08-07-1996 IN THE
NAME OF THE PETITIONER'S HUSBAND
EXHIBIT P3 TRUE COPY THE MALABAR LAND REGISTRATION
ACT 1895
EXHIBIT P4 TRUE COPY OF THE MADRAS REGULATION XXVI
OF 1802 DATED 13-07-1802
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED
EXHIBIT P6 TRUE COPY OF THE LETTER
NO.63470/G1/15/REVENUE DATED 30-05-2016
TOGETHER WITH THE COVERING LETTER ISSUED
UNDER THE RTI ACT FROM THE OFFICE OF THE
1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF THE LETTER NO.8750/2015
DATED 17-06-2016 TOGETHER WITH THE
COVERING LETTER OBTAINED BY THE
PETITIONER'S NEIGHBOR WHO HAS SIMILARLY
PLACED LAND, UNDER THE RTI ACT
EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 16-03-
EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED
01-09-2024 SUBMITTED BY THE PETITIONER
TO THE 3RD RESPONDENT
EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED
WP(C) NO. 34428 OF 2024
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01-09-2024 SUBMITTED BY THE PETITIONER
TO THE 4TH RESPONDENT
EXHIBIT P11 TRUE COPY OF THE G.O. REV-
G1/117/2018/REVENUE DATED 10-04-2023
RECEIVED UNDER THE RTI ACT TOGETHER WITH
COVERING LETTER
EXHIBIT P12 TRUE COPY OF THE JUDGMENT DATED 11-07-
